BABU LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Public Prosecutor has submitted a report dtd. 22/8/2025, wherein it is mentioned that the petitioner is alive. The same be taken on record.

(2.) This criminal revision petition under Sec. 397 read with Sec. 401 of Cr.P.C. has been preferred by the petitioner against the judgment dtd. 13/2/2008 passed by learned Additional Sessions Judge No. 2, Bikaner (hereinafter to be referred as 'the Appellate Court') in Criminal Appeal No. 36/2005, whereby the said appeal was dismissed and judgment dtd. 12/5/2005 passed by the learned Judicial Magistrate Nokha, First Class, District Bikaner (hereinafter to be referred as 'the Trial Court') in Criminal Regular Case No. 48/2002 was upheld.

(3.) Briefly stated the facts of the present case are that on 7/12/2001, one Rajaram gave statement while admitted to CHC Nokha stating that on that day at about 1.00 PM, when he reached near the house of Hamira Ram Bishnoi riding his Hero Honda Street Motorcycle, a Maruti Car bearing No. DL-9-C-1010 came from Bikaner side and driven rashly and negligently, hit his motorcycle. As a result, he sustained several injuries and was subsequently taken to the hospital by Kailash Pareek and others.